- (1.) Heard Mr Surendra Mishra, Advocate holding brief for Sri Ajay Kumar Pandey, learned counsel for the applicants, Mr Hitesh Pachori, learned counsel for the opposite party no. 2 and learned AGA for the state.
(2.) By means of this application the applicants have prayed for quashing of the proceedings of Complaint Case No. 1136 of 2011 (Smt Jahan Aara Vs Shahid and others), pending in the Court of ACJM Xth, District Agra, under Sections 498-A, 323, 504, 506 IPC and Section 3/4 of D. P. Act, P.S. New Agra, District Agra as well as the summoning order dated 12.7.2012.
(3.) Record reveals that a complaint was filed by the opposite party no. 2 against the applicants upon which learned Magistrate after examining the complainant and his witnesses summoned the applicants to face the trial in aforesaid sections. When the matter came up before this court under Section 482 Cr.P.C., a coordinate Bench of this Court stayed the proceedings and sent the matter before the mediation centre of this Court on the premise that the matter is related to a matrimonial dispute between the husband and wife and there is likelihood of settlement.;